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Judgment
This interlocutory application has been filed for staying the further proceeding in Execution Case No.02 of 2016, pending in the court of the District & Addl. Sessions Judge-III -cum- M.A.C.T., Dumka for realisation of the awarded compensation of Rs.10,10,000/- along with interest @ 12% from the date of filing of the claim application.
Heard. If the appellant/Universal Sampo General Insurance Co. Ltd. deposits Rs.6 lacs, as part payment of the compensation amount by 08.05.2017 in the court below, further proceeding in Execution Case No.02 of 2016, pending in the court of the District & Addl. Sessions Judge-III -cum- M.A.C.T., Dumka shall remain stayed till further order.
The court below shall disburse the amount so deposited in favour of the respondents/claimants on proper identification on the terms and conditions which the court below deems fit and proper to impose.
I.A. No.2745 of 2017 stands disposed off. M.A. No.206 of 2016
Learned counsel shall file requisites of notice within two weeks to be served upon respondents through ordinary process in the limitation matter as well as in the main appeal, failing which this appeal shall stand dismissed without further reference to the Bench.